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The Rehabilitation Council of India Act, 1992 5. Disqualifications. No person shall be a member if he- a. is, or becomes, of unsound mind or is so declared by a competent court; or b. is, or has been, convicted of any offence which, in the opinion of the Central Government, involves moral turpitude; or c. is, or at any time has been, adjudicated as insolvent    |
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